KAKINATLA ARUNDATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed praying to grant the following relief:

(2.) Heard Sri. A. Jagan, learned counsel for the petitioner and learned Government Pleader for Home, appearing for respondents.

(3.) The petitioner - wife of the detenu filed this writ petition challenging the order of detention dtd. 26/9/2021, in exercise of Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 (for short 'Act 1 of 1986').